PELIMELLY RAMESH Vs. E. SRAVAN KUMAR

JUDGEMENT

(1.) HEARD the learned counsel for petitioners and the learned counsel for first respondent.

(2.) THIS Civil Revision Petition is directed against the order dated 09.07.2014 in I.A. No. 11 of 2014 in O.S. No. 36 of 2008 passed by the learned V Additional District Judge at Bhongir (for short, trial Court).

(3.) ALL the defendants, except defendant No. 9, remained ex parte in the suit in January, 2012.